SAMSHER SINGH Vs. STATE

JUDGEMENT

(1.) Heard learned counsel for the appellants, learned A.G.A. for the State and perused the record.

(2.) This appeal has been preferred against the judgment and order dtd. 21/9/1984 passed by II Additional Sessions Judge, Saharanpur in Sessions Trial No. 379 of 1983, convicting and sentencing the appellant Balbir to undergo S.I. till rising of Court under Ss. 323/34 and Shamsher Singh and Ashok under Sec. 323/34 IPC to three months simple imprisonment.

(3.) It has been urged that the co-convict appellant No. 1 Shamsher Singh and appellant No. 2 Balbir have died and the appeal against the said appellants has already been abated on 4/8/2022.